DHARMENDRA SINGH GOND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No.POR No.3062/24 registered at Police Station-Forest Department, Forest Circle, District-Katni (M.P.) for the offence punishable under section 2, 9, 39, 48A, 51 and 52 of the Wildlife Protection Act, 1972.

(3.) It is alleged that the present applicant was found cooking 3 Kgs. of meat of wild boar.